DAYA CHAUDHARY, J. - (1.) The prayer in the present petition is for issuance of a writ in the nature of certiorari for quashing of order dated 2.4.2012 (Annexure P-1) qua to petitioner, vide which, he has been transferred to the District Police, Mansa contrary to the provisions of Punjab Police Rules, 1934 (hereinafter referred to as 'the Rules, 1934) as well as in view of law laid down by the Division Bench of this Court in C.W.P. No. 66 of 2006 titled as Lady Constable Vinod Kumari and others v. State of Haryana and others, decided on 4.4.2006.
(2.) Briefly, the facts of the case are that the petitioner was working as Constable in Punjab Police. He was transferred from the office of Senior Superintendent of Police, SAS Nagar, Mohali to District Police, Mansa vide impugned order dated 2.4.2012.
(3.) The aforesaid order has been challenged on the ground that District Police Mansa was out of range of his previous place of posting and is contrary to the provisions of Rule 12.26 of the Rules, 1934 as well as the judgment passed in Vinod Kumari's case (supra).;